Cpwd Thr. Its Director General vs Sohan Singh & Anr.
2011 Latest Caselaw 4301 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


+             WRIT PETITION (CIVIL) NO. 511/2008


                               Date of Decision: September 02, 2011


       C.P.W.D. THR. ITS DIRECTOR GENERAL
                                                        ..... Petitioner

                         Through:    Ms. Jasmine Ahmed, Advocate

                    versus

       SOHAN SINGH & ANR.
                                                    ..... Respondents
                         Through:    Ms. Neelam Tiwari, Advocate for
                                     Mr. Varun Prasad, Advocate


       CORAM:
       HON'BLE MR. JUSTICE ANIL KUMAR
       HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

1.     Whether Reporters of local papers may be allowed to see the
       judgment?
2.     To be referred to the Reporter or not?
3.     Whether the judgment should be reported in the Digest?



ANIL KUMAR, J. (ORAL)

1. Learned counsel for the petitioner, on instructions, states that

the services of respondents have already been regularized. Counsel

for the respondents, who is present in Court, also accepts that the

services of the respondents have been regularized.

2. In view of the statement of learned counsel for the petitioner,

the writ petition has become infructuous. The writ petition is

therefore dismissed as having become infructuous. Parties are left

to bear their own costs.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

SEPTEMBER 02, 2011 rd